Rajiv Kumar Singh vs State Of U.P. And 4 Others
2018 Latest Caselaw 1453 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 17791 of 2018
 
Petitioner :- Rajiv Kumar Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Imran Ullah
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Imran Ullah, learned counsel for the petitioner and Sri S.K., learned Government Advocate.

Learned counsel for the petitioner has drawn the attention of the Court towards order passed by this Court in Crl. Misc. Writ Petition No.11013 of 2018 which was disposed of on 21.05.2018. He states that in spite of the fact that on 21.5.2018 a direction was given to the In-charge Chief Secretary of the State to arrest the accused no. 5, Suresh Tiwari, he has not been arrested till day. Hence the petitioner has approached this Court in view of the liberty granted to him. He states that the respondent no. 5, Suresh Tiwari filed a Crl. Misc. Writ Petition No.15945 of 2018 before this Court concealing the said order dated 21.5.2018 passed by this Court in which instructions from A.G.A. has been sought. The said fact has been mentioned in paragraph no. 21 of the writ petition.

Put up this matter tomorrow along record of Crl. Misc. Writ Petition No15945 of 2018 if the same is not tied up or part heard to any other bench.

Sri Imran Ullah shall inform in writing about this order to Sri S.K. Dubey who is appearing in the said writ petition so that he may appear on the said date.

(Dinesh Kumar Singh-I, J.) (Ramesh Sinha, J.)

Order Date :- 9.7.2018

AU